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State of Madhya Pradesh - Act

M.P. Farmers' Organisation Rules, 1999

MADHYA PRADESH
India

M.P. Farmers' Organisation Rules, 1999

Rule M-P-FARMERS-ORGANISATION-RULES-1999 of 1999

Published on 18 October 1999
Commenced on 18 October 1999
[This is the version of this document from 18 October 1999.]
[Note: The original publication document is not available and this content could not be verified.]

M.P. Farmers' Organisation Rules, 1999Published vide Notification No. 32-1-99-M-31, M.P. Rajpatra (Asadharan), dated 18-10-1999, at pp. 1406 (23-45)In exercise of the powers conferred by Section 43 of the Madhya Pradesh Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 1999 (No. 23 of 1999), the State Government hereby makes the following Rules, namely :-

1. Short title and commencement.

(1)These rules may be called the Madhya Pradesh Farmers' Organisation Rules, 1999.

(2)They shall come into force with effect from the date of their publication in the "Madhya Pradesh Gazette".

2. Definitions.

- In these Rules, unless the context otherwise requires,-

(a)"Act" means the Madhya Pradesh Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 1999 (No. 23 of 1999);

(b)The words and expressions used in these Rules, but not defined, shall have the same meaning as assigned to them in the Act.

3. The General Body Meetings.

(1)The meetings of the General Bodies under clause (p) of Section 17, clause (1) of Section IS and clause (j) of Section 19 of the Act, shall be held at least twice in a year, once before the kharif and once before the rabi season. The meetings shall be presided over by the Chairperson/President as the case may be and in his absence the members present shall elect one person from amongst themselves to President/Chairman of the meeting.

(2)The meeting of the General Body may also be called at any time by the President or Managing Committee members through a majority resolution or by members of the organisation through a requisition signed by not less than one-third of the members who have voting right.

(3)General Body meeting shall also be held on receipt of a direction from the Government or from the Commissioner, Ayacut or by the next Higher Committee or the Farmers' Organisation in respect of matters relating to urgent public importance.

4. Notice of meeting.

(1)Notice of every meeting shall be given by the Managing Committee of Farmers' Organisation to all the members at least seven days in advance, specifying the place, date, time and agenda items for the meeting :Provided that in cases of emergency a meeting may be called at three days advance notice.

(2)The notice may be sent by hand or post or publication or by beat of drum and shall be pasted on the notice board of the concerning organisation.

5. Quorum for the General Body.

(1)The quorum for a meeting shall be not less than one-third of the total members of the concerning organisation.

(2)If there is no quorum for the meeting it shall stand adjourned and be convened on such date and time as the Managing Committee may determine. At such adjourned meeting no quorum shall be necessary and the members present may transact the business for which the meeting was called.

(3)In a General Body meeting, the items specified in the agenda alone will be discussed. No other subjects will be discussed without the express permission of the Chairperson/President or the majority decision of the members present in the meeting.

6. Minutes of the Meeting.

(1)Every proceeding of the General Body shall be recorded in the minutes book maintained for the purpose and authenticated by the Chairperson or President or the person who has presided over the meeting, as the case may he. A copy of the minutes shall be sent to the authority at the next Higher Committee.

7. Procedure for taking up works.

- For the purposes of taking up works under clauses (b) and (n) of Section 17, clauses (b) and (j) of Section 18 and clauses (b) and (i) of Section 19 of the Act, the Farmers' Organisation shall adopt the following procedure :-

(1)System Diagnosis for Maintenance Works :

(i)Prior to the commencement of every crops season (kharif & rabi) the Managing Committees and Competent Authority of every Farmers' Organisation shall undertake to assess the condition of the system (system diagnosis) through a participatory walk through exercise.

(ii)The Farmers' Organisation shall inspect each and every hydraulic structure and record its status.

(2)All works shall be categorised as follows :-

(i)Normal Operation and Maintenance Works which includes ordinary repairs, such as :-

(a)Desilting;

(b)Weed removal;

(c)Embankment repairs;

(d)Revetment;

(e)Repairs to shutters;

(f)Repairs to masonry and lining;

(g)Cleaning & Oiling of screw gearing shutters;

(h)Painting of hoists and gates etc.;

(i)Emergent breach closing works; and

(j)Maintenance of inspection paths.

(ii)Deferred Maintenance Works (Rehabilitation Works) :-

(a)Reconstruction of sluices;

(b)Reconstruction/repairs to drops regulators;

(c)Reconstruction of measuring devices;

(d)Rehabilitation of the system; and

(iii)Original Works :-

(a)Modernisation of the System; and

(b)Any other construction works in the irrigation system. The above works shall be executed by the Farmers' Organisation, under the supervision of the Water Resources Department at the rates not exceeding estimated rates.

(3)Identification of normal operation and maintenance works-participatory walk-through. - The Chairperson/President along with the Managing Committee members shall organise a participatory walk through within the area of operation of the Farmers' Organisation and identify all the critical reaches, which need immediate repair as listed out above. The Competent Authority shall assist the Farmers' Organisation in preparation of detailed list of works to be undertaken.

(4)Prioritising Works. - The Managing Committee of the Farmers' Organisation shall discuss the list so prepared and fix up priority or works to be taken up immediately.

(5)Preparation of estimates. - The Competent Authority shall prepare estimates within a fortnight for the works so prioritised according to the hydraulic particulars as maintained by the Water Resources Department at the prevailing schedule of rates.

(6)Administrative approval. - The Managing Committee of the Farmers' Organisation shall accord administrative approval for the estimates prepared subject to availability of funds. Each administrative approval shall he recorded in the register of administrative approvals in Form I.

(7)Technical Clearance. - [(a) The powers for giving technical clearance by the Competent Authority shall be as follows :-

(i)Special Repairs:
(a) Executive Engineer	:	Upto Rs. 1,00,000/-
(b) Superintending Engineer	:	Upto Rs. 10,00,000/-
(c) Chief Engineer	:	Full Power
(ii)Ordinary repairs :
(a) Sub-Engineer	:	Upto Rs. 20,000/-
(CompetentAuthority)	:
(b) Assistant Engineer	:	Upto Rs. 50,000/-
(c) Executive Engineer	:	Full powers within the funds provided to Farmers’Organisation.]

[Substituted by Notification No. 32-1-99-M-XXXI, dated 18-10-2000.]

(b)a Competent Authority may accord the technical clearance vested in an authority lower than him;

(c)the Competent Authority, shall record all the technical clearances in the register of technical clearance in Form I appended to the rules;

(d)the technical clearance shall not exceed the Administrative approval;

and

(e)in respect of a Distributory Committee, the Project Committee, the Competent Authority may cause the technical clearance to be given by an appropriate officer under his control as per the financial powers mentioned in clause (a).

(8)Manner of taking up works. - (a) Works as approved by the Managing Committee of the Farmers' Organisation shall be taken up for execution by the Farmers' Organisation itself;

(b)Under no circumstances, Chairperson/President, or Managing Committee Member of the Farmers' Organisation execute work directly in his individual capacity;

(c)The cost of works executed shall not exceed the estimated costs; and

(d)The Competent Authority shall record the initial measurements and final measurements for quantifying the work done for making payments by the Farmers' Organisation.

(9)Maintenance and Adherence to the Designed Hydraulic Particulars. - The Competent Authority shall be responsible for the maintenance and adherence to the approved hydraulic particulars. He shall ensure that the designed hydraulic particulars of an irrigation system are not altered with. He shall guide the Farmers' Organization in supervising works.

(10)Limitations on Works. - No Farmers' Organisation shall have the power to interfere with the designed hydraulic particulars of an Irrigation system. Any violation will invite the penal provisions under Section 23 of the Act; and the rules made thereunder.

(11)Publication of List of Works to be taken up. - (a) The lists of works to be taken up should he given wide publicity by means of display in the office of the Farmers' Organisation and other public places and institutions within the area.

(b)Along with the lists other particulars of works, estimates, values, and mode of execution should be given wide publicity; and

(c)If any member wishes to have access to any of the records relating to works to be taken up, he may do so on payment of the fee as fixed by the Farmers' Organisation.

(12)Freedom to Add Other Funds or Extra Contributions. - The members arc free to contribute resources either in cash or by way of material or labour.

(13)Proof of Works Done. - The Competent Authority shall maintain, Level Field Book, and Measurement Book for recording the work done by the Farmers' Organisation.

(14)Payment for the Works Done. - All payments for works done above Rs. 1000/- shall be paid by cheque. The Farmers' Organisation shall maintain a record of all payments made in the Cash Book date-wise.

(15)Original Works. - A Farmers' Organisation may lake up any original work within its area of operation subject to the following conditions; namely:-

(a)Specific approval shall be obtained from the authority vested with such powers to do so.

(b)The estimates for works shall be prepared by the Water Resources Department and works shall be let out to the Farmers' Organisation wherever they come forward for execution of such works at the estimated rates.

(c)If the Farmers' Organisation agrees to take up any work, an agreement shall be entered into with the Water Resources Department.

(d)Payments shall be made to the Farmers' Organisation based on the out turn of work on fortnightly basis or even earlier as may be mutually decided.

(e)Where the Farmers' Organisation does not come forward the procedure as prescribed under the "Works Department Manual" shall be "followed or as per any direction given by the Government from time to time.

8. Social Audit of Farmers' Organisation.

(1)At the end of each crop season the Farmers' Organisation shall conduct Social Audit as detailed below :-

(i)Social Audit shall be done for both water utilization against the water budgeting and expenditure incurred for maintenance of the system with reference to the funds available to each of the Farmers' Organisation.

(ii)The Social Audit shall cover :-

(a)Equity in water distribution;

(b)Increase in production;

(c)Increase in productivity;

(d)Crop diversification;

(e)Multiple cropping;

(f)Water use efficiency;

(g)Utilisation of resources for execution of works;

(h)Improvement in the cultivated areas of the Farmers' Organisation compared to previous season; and

(i)Quality of works undertaken.

(2)The Social Audit so conducted shall be made known to all the beneficiaries under the Farmers' Organisation by way of displaying a list containing the benefits accrued with reference to funds spent on the notice board of the office of each of the Farmers' Organisation.

(3)Whenever a work is taken up, the estimated cost of the work, item of work proposed to be executed, details of the executors of the work etc., are to be exhibited on a board at the place of the work; so that every beneficiary under the Farmers' Organisation is aware of the details of the work being executed and expenditures to be incurred.

(4)The Competent Authority shall render all assistance in the conduct of the social audit. The revenue and agriculture officials shall also render the requisite assistance.

(5)The Social Audit so conducted shall be recorded and a copy thereof be sent to the Distributory Committee in the case of Water Users' Association, to the Project Committee in the case of Distributory Committee; and to the Apex Committee and to the Government in the case of Project Committee.

(6)The auditor shall incorporate the Social Audit Report in his annual audit report together with his specific observations on rectification of defects, if any, noticed in the social audit.

9. Operational Plan and Water Budgeting.

- Water Budget for Farmers' Organisation. - The Managing Committee of the respective Farmers' Organisation shall, along with the assistance of the Competent Authority, prepare a water budget for the area of operation under its control as detailed below ;-

(i)One month before the onset of the Kharif season, the Project Committee shall, subject to such directions as may be given by Government from time to time, work out the anticipated inflows and existing availability in the reservoir and work out the water allocation to all the Distributory Committees; the Distributory Committees in turn shall allocate the water made available to Water Users' in its jurisdiction ;

Provided that in the case of medium irrigation projects, the Project Committee shall allocate water to the Water Users' Association.

(ii)A Farmers' Organisation in distributing water to its member constituents shall have regard to allocations meant for drinking waters, or for any specified purpose as may be decided by Government from time to time.

(iii)For the Rabi Season, the Project Committee will determine the area to be thrown open for irrigation based upon the actual availability of water at the beginning of Rabi Season. The water so available shall be allocated equitably among the Distributory Committees and Water Users' Associations. In the case of medium or minor irrigation system, equitable distribution shall be achieved by adopting circular rotation over a period.

(iv)Each of the Farmers' Organisation, shall draw up an operational plan, which shall specify the quantity of water to be drawn on a fortnightly basis.

(v)The drawals of water shall be monitored each day at specified gauge points as decided by the Farmers' Organisation.

(vi)Review of the drawals and distribution shall be done by each of the Farmers' Organisation at the end of each fortnight and corrective measures taken.

(vii)At the end of each season the respective Farmers' Organisation shall prepare a report of water received and utilised along with the area irrigated, quality of water supply and extend of crops.

(viii)The Farmers' Organisation shall analyse the shortcoming and deviations in water budget and report to the next higher tier.

(ix)In respect of a minor irrigation system the Water Users' Association shall decide the operational plan, date of release of water, which are to be thrown open for irrigation depending upon the storage/inflows into the tank.

10. Water Regulation.

- After a water budget is prepared, the Farmers' Organisation shall draw up a plan of water regulation as follows ;-

(a)The dates of release and closer shall be informed to all members well in advance;

(b)Equitable distribution of water amongst all users shall be the main principle in water regulation;

(c)A Farmers' Organisation shall draw water and monitor flows based on the operational plan prepared;

(d)A Warabandi Schedule (Turn-Schedule) shall be prepared for each outlet in a Farmers' Organisation;

(e)The Farmers' Organisation shall, record the crop-wise area in the command area with the assistance of the Competent Authority; and

(f)A Farmers' Organisation may, for the purpose of monitoring, install such devices as may he required within its jurisdiction.

11. Accounts/Finance.

(1)The Farmers' Organisation shall open an account in a nationalised bank or co-operative bank namely; the District Co-operative Central Bank or the Madhya Pradesh State Apex Co-operative Bank in its name. The account shall be operated jointly by the President or Chairperson as the case may be and one of the Managing Committee members as nominated by the Managing Committee. The Farmers' Organisation shall maintain the cashbook and accounts of expenditure with appropriate vouchers and receipts.

(2)Every' expenditure should be supported by a receipt, or voucher which shall be duly passed for payment by the President.

(3)All expenditure has to be approved by the Finance Sub-Committee, at least once a month.

(4)Account Registers to be maintained. - Every Farmers' Organisation shall maintain accounts register. Each of the following record shall bear the name, address and the seal of the Farmers' Organisation and shall be machine numbered; namely ;-

(a)Cash book;

(b)Bill registers;

(c)Contingent registers;

(d)Receipts books; and

(e)Cheque register.

12. Records to be maintained.

- Each of the Farmers' Organisations shall maintain the following records, other than the records specifically mentioned in the Act in these rules. An up-to-date copy of the Act/Rules/ Directions and orders of Commissioner/Government:-(a)The following maps shall be maintained by each Water Users' Association; namely :-(i)Map showing the boundaries and jurisdiction of the association, water conveyance system, within the boundaries of the association;(ii)Map showing the notified command area with serial numbers as prescribed in sub-rule (6) of Rule 3 of the Farmers' Organisation Constitution Rules, 1999.(b)The following registers shall be maintained; namely :-

(1)Property Register and Records. - These records shall contain the details of properties, assets and liabilities vested in a Farmers' Organisation like lands, buildings, canal banks etc.-

(i)Inventory Register (Component Register). - An inventory register in Form 2 shall contain particulars of hydraulic particulars of structures, including details of canals and with their hydraulic particulars.

(ii)Register of Vacant Land and Buildings in Form 3.

(iii)Miscellaneous Property Register. - Other minor properties such as trees, grass etc. in Form 4; and

(iv)Register of Machines. - shall contain the list of machines working and condemned in Form 5.

(2)Membership Register and Records. - Registers relating to memberships as specified in sub-rules (1), (2) and (3) of Rule 4 of the Farmers' Organisation Constitution Rules, 1999.

(3)Water Flows Register and Records. - Every Farmers' Organisation shall be supplied with water, based on the operational prepared plan. These Hows need to be monitored daily at specified locations as decided by Farmers' Organisation-

(i)A Reservoir Gauge Register in Form-6.

(ii)A Canal Gauge Register in Form-7.

(4)Area Crops Register and Records.-

(i)Command Area Register in Form-8.

(ii)Farmerwise Demand Register in Form-9.

(5)Works Register and Records. -

(i)Register of Administrative Sanctions in Form-1.

(ii)Register of Technical Clearance in Form-1.

(6)Cash Register and Records.-

(i)Cash Book in Form-10.

(ii)Receipts Book in Form-11.

(iii)Bill Register in Form-12.

(iv)Cheque Memo Register in Form-13.

(vi)Special Fee Register in Form-14.

(7)Minutes Register and Records. - Every proceeding of a General Body meeting, a Managing Committee meeting, a Sub-Committee meeting shall be recorded separately in a minutes book.

13. Levy & Collection of Fees.

(1)The Farmers' Organisation may by resolution passed by the General Body of the concerning committee levy a fee.

(2)A fee under sub-rule (1) shall be levied for the following purposes for the Farmers' Organisation :-

(a)to provide facilities;

(b)to provide specific services;

(c)to meet any urgent needs of the Farmers' Organisation;

(d)to build up assets of the Farmers' Organisation; and

(e)to improve the system.

(3)Alter passing the resolution by the General Body, the Competent Authority shall prepare the estimate for the purpose as specified in sub-rule (2) and the Managing Committee, shall decide a levy of fee proportionate to the land holding or to the number of members. The Managing Committee after its decision shall serve the demand notice to the concerned.

(4)All fees collected shall be duly accounted for and the receipt thereof be given to the concerning person.

(5)A fee collected for a specific purpose shall be used only for that purpose-

(a)In default of payment of lee by any member, the Managing Committee shall prepare a list of defaulters along with amounts due.

(b)The defaulters list so prepared in clause (a) shall be sent to the Sub-Engineer, Water Resources Department of the area in whose jurisdiction the area of operation of a Farmers' Organisation lies for recovery.

14. Financial Audit.

- At the end of each financial year, and not later than three months after the commencement of the new financial year, each of the Farmers' Organisation shall cause its accounts to be audited as follows :-

(i)the Managing Committee shall appoint an Auditor who has adequate experience in normal auditing work;

(ii)the Auditor so appointed shall be a person of repute in the area of operation of the Farmers' Organisation, who has reasonable knowledge in accounts;

(iii)the appointment of the Auditor shall be approved by-the Managing Committee of the Farmers' Organisation;

(iv)the Auditor so appointed shall take all steps necessary to scrutinise the accounts of receipts and expenditure, within thirty days from the date of his appointment and furnish the audit report along with the statement of accounts and balance-sheet to the President of the concerned Farmers' Organisation;

(v)the audit report shall be submitted to the General Body in its meeting for its approval;

(vi)the Managing Committee of a Farmers' Organisation shall provide the audit report to the General Body; and

(vii)if the overall transactions exceed Rs. 10 lakhs per annum, the Farmers' Organisation shall engage a Chartered Accountant for audit of accounts.

15. Functions of Competent Authority.

- In the functioning of the Managing Committee of the Farmers' Organisation, the Competent Authority, appointed under sub-section (1) of Section 21 of the Act, shall-

(a)attend the meeting convened by the Managing Committee, and participate in the discussions but he has no voting right;

(b)[ prepare the maintenance plan;] [Substituted by Notification No. 32-1-99-M-XXXI, dated 5-12-2000.]

(c)prepare estimates for works identified for execution; the estimate shall be prepared as per the norms and the rules prescribed by the Water Resources Department in this regard;

(d)accord technical clearance to the maintenance works, as per the powers delegated. The technical clearance shall be limited to the administrative sanctions for the work;

(e)ensure that no alteration or change is made in the irrigation system, with reference to the approved hydraulic particulars;

(f)bring to the notice of Water Resources Department any tampering or changes made in the system, by any Farmers' Organisation in contravention of the hydraulic particulars. He shall ensure that action is taken in accordance with the Act;

(g)provide technical details of the system to the member of the Managing Committee;

(h)assist the Managing Committee in the preparation and approval of operational plan;

(i)advise and assist on water regulation, based on the water supplies and seasonal condition;

(j)prepare water budgeting for the Farmers' Organisation;

(k)help in assessment of areas irrigated;

(l)help in training any helper appointed by the Farmers' Organisation in discharging their duties;

(m)[ maintain the various registers, documents and accounts work; and] [Substituted by Notification No. 32-1-99-M-XXXI, dated 5-12-2000.]

(n)record measurement for the work done and pass the bills for payments by Farmers' Organisation based on the approval of the works Sub-Committee.

Form I[See Rule 7 (5) and 12 (5) (i)]Register of Technical Sanction (T.S.)/Administrative Sanction (A.S.)Name of the WUA/FO..................

WAS/DAS/PAS/WTS/DTS/PTS Sanction No. and year	Sanctioned by	Head of Account	Name of work	Amount of Estimate	Date of Sanction	Initial
(1)	(2)	(3)	(4)	(5)	(6)	(7)

Note . - WAS. - WUA's Administrative Sanction.WTS. - WUA's Technical Sanction by Competent Authority (Technical).DAS. - Distributory Committee's Administrative Sanction.DTS. - Distributory Committee's Technical Sanction by Competent Technical Authority.PAS. - Project Committee's Administrative Sanction.PTS. - Project Committee's Technical Sanction by Competent Technical Authority.Form 2[See Rule 12 (1) (i)]Register of Component WorksName of the Scheme....................Name of the WUA/FO...........................

Sl. No.	Distance from head	Position Right (R), Left (L), Across (X)	Name and description of work	Reduced levels (m) or ft.	Dimensions (m) or ft.	Slopes of bank number of vents openings	Areas chargeable catchment or drainage (ha/km.2)	Discharge capacity [Million m or (Mcft)]	Remarks

(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)	(10)	(11)	(12)	(13)	(14)
			Canals Channels, aqueducts or super passages	Bed(a) canal(b) drain	(a) FSI of canal(b) MEL of drain	(a) Top of lining(b) Bank/ parapet(c) Flood bank	(a) Canal BW/Bed fall(b) Drain BW/bed fall	Depth or height(a) canal(b) side wall	Top width of bank R/I(a) canal(b) flood bank	Front Rear & slopes(a) canal(b) flood bank	(a) Ayacut below(b) drainage area	At(a) ESI of canal(b) MFL of drain	1. In case of regulators & bridges the dimensions undercolumn(a) should be up to bottom of grider.

(1)

(2)

(3)

(4)

(5)

(6)

(7)

(8)

(9)

(10)

(11)

(12)

(13)

(14)

Drops and canal falls

Sill

Front(a) Bed(b) FSI

Rear(a) Bed(b) FSI

Length(a) at sill(b) at top

Height of opening vent or notch

Overall length

Number of openings of vents

Ayacut below

At FSL of canal

Sluices or syphones

Sill or floor

(a) canal bed Front/rear(b) Drain bed

(a) Canal FSI fron/rear(b) Drain MFL

width at still

Height of vent

Overall length of pipe or barrel

Number of vents

(a) Ayacut(i) percent canal(ii) off-take canal

(a) At FSL(i) parent canal(ii) off-take canal(b)At MFL of drain

The avv regulators stand for the toilering FSL Full supplylevel MFL

Inlets Outlets escape, Sluices

Crest or still

MFL(a) above(b) below

Top(a) Canal bank(b) Canal bank operating

Width of wall (top/bottom of vent)

Height of wall or vent

Overall length

Number of vents

Drainage area

(a) At MFL(b) At FSL

Maximum flood level B/W Bed width R/L

Regulators and bridges

Crest or still

FSL(a) above(b) below

(a) Platform(b) Road

Width of(a) vent(b) Road way

Height of(a) vent(b) parapet

Overall length

(a) No. of vents(b) type of gates

Villages connected

At FSL

Right/Left

Form 3[See Rule 12 (j) (iii)]Register Of Buildings & LandName of the WUA/FO................

SI. No.	Village & S.No. Location	Building Type
Name Description	Walls	Floor	Roof	Plinth in sft.	Land	Standard Rent
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)

Lands	Remarks	Rent/Auction Amounts Realised
Canal Drain	Reach	S.No.	Extent	Type Wet/Dry waste Barren	1997	1998	1999
(10)	(11)	(12)	(13)	(14)	(15)	(16)	(17)	(18)

Form 4[See Rule 12 (i) (iii)]Register of Trees-Grass-Other Miscellaneous PropertiesName of the WUA/FO................

SI.No.	M.P. Item No.	Tank Bund Canal Bank RF-LF Reach From - To
(1)	(2)	(3)

Details of M.P. Items
Location	No. of Tree	Name of Tree	Girth & Rft. of Trunk	Grass or lulieflora	Fish	Born	Others	Min. Rent/ Bid fixed
(4)	(5)	(6)	(7)	(8)	(9)	(10)	(11)	(12)

Year-wise collection
1997	1998	1999
(13)	(14)	(15)

Form 5[See Rule 12 (1) (iv)]Register of MachinesName of the WUA/F.O.............

SI.No.	Name of Machine	Make & Model	H.P. of Machine	Year of Purchase
(1)	(2)	(3)	(4)	(5)

Original Book Value	Hire charges per km. Hour	Working Condition	Remarks
(6)	(7)	(8)	(9)

Form 6[See Rule 12(3) (i)]Reservoir Gauge-Discharge RegisterName of Reservoir/Tank...........FTL...........MWL.........TBL............Name of the WUA/FO................

Date	Reservoir level to 8 A.M.	Capacity in Mcft.	Head Sluice (1),/Sluice (2)
Front Gauge	Rear Gauge
(1)	(2)	(3)	(4)	(5)

Head Sluice (1)/Sluice (2)
Vent way & opening	Head	Discharge	Head over crest
Cusecs	Mcft
(6)	(7)	(8)	(9)	(10)

Spillway/surplus weir	Evaporation
Vent way & opening	Discharge	In ft.	in Mcft.	Total out flow Mcft.
Cusecs	Mcft.
(11)	(12)	(13)	(14)	(15)	(16)

Rainfall	Rise/fall of Res. Level in ft.	Net impounding depletion Mcft.	Total inflow Mcft.	Net Utilisation Mcft.	Remarks
(17)	(18)	(19)	(20)	(21)	(22)

Form 7Canal Gauge-Discharge Register

Name of parent canal/Distributory.........	Name of the WUA/FO...........
At Start	At End
Bed width...................	Bed width........................
Fully Supply Depth..........	Fully Supply Depth...............
Gauge.......................	Gauge............................
Discharge...................	Discharge........................

Date	Time	Gauge @ Start of F.O.	Discharge in Cusecs
(1)	(2)	(3)	(4)

Gauge @ end of F.O.	Discharge in cusecs	Discharge
In cusecs	In Mcft.
(5)	(6)	(7)	(8)

Form 8[See Rule 12 (4) (i)]Command Area RegisterName of Source................................Name of the WUA/FO..................

S. No.	Name of the Land Holder/Father's Name	Name of Village
(1)	(2)	(3)

Survey No.	Extent of Command Area	Total	Remarks
(4)	(5)	(6)	(7)

Form 9[See Rule 12 (4) (ii)]Register of Irrigated Areas and DemandsName of Source.............................Name of the WUA......

Sl.No.	Name of the Land Holder/Father's Name	Survey No.	Extent of holding
(1)	(2)	(3)	(4)

Actual Area Irrigated	Type of Crop	Nos. of Waterings	Water Charge Assessment
Rate	Amount
(5)	(6)	(7)	(8)	(9)

Form 10[See Rule 12 (6) (i)]Cash BookName of the WUA/FO..................Receipt Side

Date of Receipt	No. of Temporary Receipt if any with date	No. of Vouchers received	From whom received	Amount
(1)	(2)	(3)	(4)	(5)

Head of Account	Details of Receipt	Dated Initials
(6)	(7)	(8)

Payment Side

Date of Payment	Voucher No.	To whom paid	Cash
(9)	(10)	(11)	(12)

Cheque	Head of Account	Details of Payment	Dated Initials
(13)	(14)	(15)	(16)

Form 11[See Rule 12 (6) (ii)]Original Temporary Receipt(Stamp of Farmers' Association)Receipt No....................Date......................Received Rupees............................................From Shri..................................................S/o........................................................R/o........................................................Towards the................................................Place..........................Date................................Signature of AuthorisedAuthority of the Farmers' AssociationDuplicateTemporary Receipt(Stamp of Farmers' Association)Receipt No....................Date......................Received Rupees............................................From Shri..................................................S/o........................................................R/o........................................................Towards the................................................Place..........................Date................................Signature of AuthorisedAuthority of the Farmers' AssociationForm 12[See Rule 12 (6) (iii)]Bill RegisterName of WUA/FO....................

SI. No.	Date of Submission and Despatch No.	Name of the Work	Amount of Estimate
(1)	(2)	(3)	(4)

Ref. to sanction	Amount of the Bill	M.B. No. and Page	Name of the Agency	Initial
(5)	(6)	(7)	(8)	(9)

Form 13[See Rule 12(6) (iv)]Register of Cheque Memo RegisterName of WUA/FO.................

SI.No.	To whom the Cheque issued	Name of the work	Cheque No. & Date
(1)	(2)	(3)	(4)

Amount of the Cheque	Cheque Book No.	Amount of Budget	Balance Amount	Signature
(5)	(6)	(7)	(8)	(9)

Form 13[See Rule 12 (6) (v)]Special Fee RegisterName of WUA/FO.............

Sl.No.	Date	Description of Special Fee	Period
(1)	(2)	(3)	(4)

From whom collected	Amount	Temp. Receipt No.	Remarks
(5)	(6)	(7)	(8)

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